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[Cites 0, Cited by 0] [Section 508] [Entire Act]

Union of India - Subsection

Section 508(6) in The Income Tax Act, 2025

(6)If the defect mentioned in sub-section (5) remains unrectified within the initial period of thirty days or extended period as applicable, then, the provisions of this Act shall apply as if such person had furnished inaccurate information in the statement, irrespective of anything contained in any other provision of this Act.